Section 5(2) in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
(2)If, in any such factory, any scales or weights not so prescribed or notified are kept or used, the owner of the factory shall be punishable with fine which may extend to fifty rupees, or in case he has been convicted previously of any offence under this sub-section or sub-section (3), with fine which may extend to five hundred rupees.
